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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53(1)(a) in The U.P. Fundamental Rules

(a)a subsistence allowance at an amount equal to the leave salary which the government servant would have drawn if he had been on leave on half average pay or on half pay and in addition, dearness allowance, if admissible on the basis of such leave salary: